RAJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked by way of filing an application under Sec. 439 Cr.P.C. at the instance of accused-petitioner. The requisite details of the matter are tabulated herein below: <FRM>JUDGEMENT_45_LAWS(RAJ)1_2024_1.html</FRM>

(2.) Learned Public Prosecutor submits that the complainant/victim of the case has been intimated regarding hearing of the bail plea. However, no one has turned up on his behalf.

(3.) It is contended on behalf of the accused-petitioner that the offences alleged are triable by a Court of magistrate. No case for the alleged offences is made out against him and his incarceration is not warranted. There are no factors at play in the case at hand that may work against grant of bail to the accused-petitioner and he has been made accused based on conjectures and surmises.